DHANANJAY JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the respondent State.

(2.) The prayer in the writ petition is made to direct the respondents to take appropriate steps to recover the minor daughter of the petitioner namely Sapna Jha. Further prayer is made to direct the respondents to inquire/investigate the matter bearing Jasidih P.S. Case No.285 of 2023 pending in the Court of learned ACJM, Deoghar.

(3.) Learned counsel appearing for the petitioner submits that the girl of the petitioner has already been recovered, however, no action has been taken by the state so far, the accused persons are concerned and in view of that proper direction may kindly be issued.